Tuesday, 19, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

The State Of Madhya Pradesh vs Rinku Mehtar
2023 Latest Caselaw 8760 MP

Citation : 2023 Latest Caselaw 8760 MP
Judgement Date : 14 June, 2023

Madhya Pradesh High Court
The State Of Madhya Pradesh vs Rinku Mehtar on 14 June, 2023
Author: Rohit Arya
                                1
 IN    THE      HIGH COURT OF MADHYA PRADESH
                      AT GWALIOR
                         BEFORE
            HON'BLE SHRI JUSTICE ROHIT ARYA
                            &
       HON'BLE SHRI JUSTICE SANJEEV S KALGAONKAR
                     ON THE 14 th OF JUNE, 2023
                 CRIMINAL APPEAL No. 7281 of 2023

BETWEEN:-
STATE OF MADHYA PRADESH THROUGH THANA
BAJRANGGARH, DISTRICT GUNA (MADHYA PRADESH)

                                                           .....APPELLANT
(BY SHRI A.K. NIRANKARI - PUBLIC PROSECUTOR)

AND
RINKU MEHTAR S/O AJAY MEHTAR, AGED 24 YEARS,
GRAM DHOLBAJ THANA CANTT DISTRICT GUNA
(MADHYA PRADESH)

                                                          .....RESPONDENT


      Th is appeal coming on for admission this day, JUSTICE ROHIT
ARYA passed the following:
                                 ORDER

Heard on I.A. No.10074 of 2023, which is an application under Section 378(3) Cr.P.C. moved on behalf of State seeking leave to appeal against the judgment of acquittal dated 13.03.2023 passed by Special Judge (POCSO Act) Guna (M.P.) in Special Case No.99/2020 (POCSO) whereby the respondent has been acquitted of the charges levelled against him under Sections 363A, 366A, 376 (3) IPC and under Section 5L/6 of the Protection of Children from Sexual Offences Act, 2012.

We have heard learned Public Prosecutor appearing on behalf of State.

We have also perused the impugned judgment.

In the light of the findings of the Trial Court which are based on critical evaluation of the evidence on record, conclusion of acquittal drawn particularly in view of para 11(1), 11(2), and 11(11) of the impugned judgment is found to be impregnable, as neither there is any illegality nor irregularity in the findings so recorded.

Accordingly, I.A. No.10074 of 2023 is rejected.

Consequently, present appeal stands dismissed.





  (ROHIT ARYA)                                      (SANJEEV S KALGAONKAR)
     JUDGE                                                  JUDGE
yog




                           YOGESH
                           VERMA
                           2023.06.15
        VALSALA
        VASUDEVAN
        2018.10.26
        15:14:29 -07'00'
                           13:42:28
                           +05'30'
 

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : MAIMS

 
 
Latestlaws Newsletter